The Government of Goa
is pleased to amend the above read notification regarding the Scheme titled
"Goa State Compensation to Road Accident Victims, 2023", which was
earlier titled as "The Goa State Interim Compensation to Road Accident
Victims, 2020". Preamble.- Increase
in number of vehicles results in traffic congestion and consequentially in road
accidents. While Government does its best to minimize if not eliminate, some tragic
accidents are inevitable. Every year an approximately 250-300 people lose their
lives in road accidents. Sometimes the deceased happens to be the only bread
earner of the family and is not covered by any life insurance. In the event of
death of such persons, the entire family is disturbed emotionally,
psychologically and financially. And whereas
Government has proposed to provide such families with financial assistance
irrespective of insurance cover enjoyed by the victim. And in order to
fulfill the given assurance as well as for the purpose of simplification and
speedy disbursement with Aadhar authentication, the Government was pleased to
enact modified scheme as under:- The scheme shall be
called "Goa State Interim Compensation to Road Accident Victims,
2023". Amended scheme shall
come into force from the date of publication in Official Gazette. In this scheme,
unless there is anything repugnant to the subject or context- (i)
Beneficiary:-
"Beneficiary" means the person entitled to receive the
compensation/financial assistance paid under the scheme. For
the purpose of this scheme entitlement of beneficiary to the sum of
compensation shall be in order of priority as under:- (i)
On Death of the
person/victim of road accident his/her:- (ii)
spouse (ii) son(s) and
unmarried daughter(s) (divided equally) (iii)
parents of the victim (iv)
unmarried brother(s) and sister(s). In
case of any dispute with respect to the proportion of amount of compensation,
the decision of the Director (Transport) shall be final. (ii)
Death:- "Death"
means a death on account of an accident on the spot or within 12 months of
accident on account of any injury suffered during the accident provided it be
the sole and direct cause of the death as certified by Registered Medical
Practitioner. (iii)
Family:- The term family
shall include spouse of the victim, son(s), unmarried daughter(s), mother and
father, unmarried brother(s) and sister(s). (iv)
Victim:- "Victim"
means any person who dies in road accident having (15) fifteen years of
permanent residence in the State of Goa. The Scheme provides
for financial assistance to the victims/families of victims against accidental
death caused by external, violent visible means in road accidents. The reliefs of Rs.
2.00 lakhs in case of death shall be applicable to those, whose family income
i.e. cumulative income of spouse/daughter(s)/ /son(s) after the accident is
less than Rs. 10.00 lakhs. The scheme provides
for disbursement of compensation to the families of Road Accident Victims by
the Transport Department. The payment of
compensation shall be made as under:- (i)
In case of death: (a)
Surviving spouse; (b)
In absence of (a) above, the
amount of compensation to be divided equally amongst the son(s) and unmarried
daughter(s). (c)
In absence of (a) and (b),
parents; (d)
In case of absence of (a),
(b), (c), unmarried brother(s)/sister(s). (e)
In case of absence of (a),
(b), (c) and (d) then no compensation shall be paid. (a)
Upon the happening of any
event which may give rise to a claim under this scheme, an application on the
prescribed proforma with full particulars must be submitted on the Department
website goatransport.gov.in or www.goaonline.gov.in addressed to the Director,
Directorate of Transport within time period as specified below:- (i)
365 days of the happening of
such event for Relief. (ii)
In case of earlier
applications submitted on or after 19-06-2015 beyond the prescribed time period
of 180 days but submitted upto 31-08-2023, claims are to be settled as one time
relaxation manually as approved by the Government. (b)
Documentary/Satisfactory proof
upon which a claim is based, shall be furnished to the Government along with
the claim. (c)
No relaxation for payment to
any person including legal heirs. (d)
No relaxation in time period
for application. Compensation under
this scheme shall be sanctioned by the Director of Transport. (a)
To any victim with 15 years
of residence in the State of Goa. This compensation
paid is not insurance but it is a compassionate payment by State Government to
overcome plight faced by the victim and his family due to trauma and expenses
incurred. It is not right of any one and it is totally at the discretion of
Government and subject to budgetary provision. The said compensation
paid is not subject to any deductions by insurance company (Refer Clause 11). This issue with the
approval of Finance (Exp.) Department vide their U. No. 1723 dated 25-10-2023.Goa State
Interim Compensation To Road Accident Victims, 2023
[15 February 2024]